Income Tax Department

Ministry of Finance, Government of India

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Notification No.

2787

Notification Date

24/07/1968

Upload Date

24/07/1968

Notification: S.O.2787 Date of Issue: 24/7/1968

                        

Notification: S.O.2787
Section(s) Referred: 122 ,122(1)
Statute: INCOME TAX
Date of Issue: 24/7/1968
In exercise of the powers conferred by sub-section (1) of section 122 of the Income-tax Act, 1961 (43 of 1961), and all other powers enabling in that behalf, the Central Board of Direct Taxes hereby makes the following amendment in the schedule appended to its Notification No. 28, dated 25th April, 1968, namely :--
Against B-Range, Nagpur, under column 2 the following shall be added :--
B-Range, Nagpur 10. Additional Income-tax Officer, Collection, Nagpur.
This notification shall take effect from 24th July, 1968.
Explanatory note :
The amendment has become necessary on account of the creation of a new circle known as Additional Income-tax Office, Collection, Nagpur, in the Commissioner's charge.
(The above note does not form part of the notification, but is intended to be merely clarificatory)